DASIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is an accused in connection with G.R. Case No.411 of 2005, pending before the Court of the learned 2nd Addl. Sessions Judge, Khorda, arising out of Begunia P.S. Case No.64 of 2005, for commission of the alleged offence under Sec. 376 of IPC.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 2nd Addl. Sessions Judge, Khurda,i/c by order dtd. 1/9/2023 in the aforementioned case, the present BLAPL has been filed.